BASANTA KUMAR BEHERA,BHUBANESWAR vs. INCOME TAX OFFICER, WARD 3(1), BHUBANESWAR

ITA 331/CTK/2026Status: DisposedITAT Cuttack03 June 2026AY 2020-214 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee is entitled to the enhanced exemption limit of Rs. 25,00,000. Therefore, the entire leave encashment amount received by the assessee is eligible for deduction.

What were the facts?

The assessee, a retired employee of a PSU, received leave encashment. The Assessing Officer allowed exemption up to Rs. 3,00,000, making an addition of Rs. 4,80,150. A subsequent CBDT notification raised the exemption limit to Rs. 25,00,000.

What were the issues?

Whether the enhanced exemption limit for leave encashment under Section 10(10AA) is applicable to the assessee, and if the entire leave encashment amount is eligible for deduction.

Which sections of the Income-tax Act were involved?

Section 10(10AA)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH

Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR

Hearing: 03/06/2026Pronounced: 03/06/2026

Per Bench: This is an appeal filed by the assessee against the order of CIT(A), National Faceless Appeal Centre (NFAC), Delhi in Appeal No.NFAC/2019-20/10076573 order dated 21/09/2023 for the assessment year 2020-21. 2. Shri Dulal Satyanarayan Jethi, AR appeared on behalf of the assessee and Shri Vijay Singh, Sr. DR represented on behalf of the revenue.

3.

The appeal of the assessee is delayed by 852 days. In this regard, the assessee has filed an application for condonation of delay

The order continues below.

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